BHARATLAL JOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the quashing of the order Annexure P/1 passed by respondents No. 3 of canceling his examination of Certificate of Physical Education.

(2.) THE petitioner is one of those students who had sought the admission in Tatya Tope Physical College, Shivpuri, in the year of 1991 -92 for undertaking the course of Certificate of Physical Education, the examination of which is held and conducted by the M.P. Education Board, Bhopal respondent No. 3.

(3.) THE petitioner had completed the course, while residing in the college Hostel and had appeared in the examination held in the month of March, 1992 but the declaration of his result and of some other candidates was withheld by respondents No. 2 and cancelled later.